High Courts12 Jan 2026Allowed
Manisha Chharel Vs Security Printing And Minting Corporation
Madhya Pradesh High Court · (2026) 01 MP CK 1777
Constitution Of India, 1950-Article 21, 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2026
1,519 judgments · page 72 of 76
High Courts12 Jan 2026Allowed
Anusuiya Prajapati And Others Vs State Of Madhya Pradesh And Other
Madhya Pradesh High Court · (2026) 01 MP CK 1776
Constitution Of India, 1950-Article 10, 10(1), 12, 14, 16, 46, 309
High Courts12 Jan 2026Allowed
Ayan Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1729
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v), 3(2)(va), 14(A)(2), 15ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 49, 64(2)(m), 87, 127(3), 351(3)
High Courts12 Jan 2026Allowed
Sanjay Kumar Sharma And Others Vs Subhash Chand Sharma And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1728
Code Of Civil Procedure, 1908- Section 151, Order 8 Rule 1
High Courts12 Jan 2026Allowed
Rama Gaur And Others Vs Subhash Chand Sharma And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1727
Code Of Civil Procedure, 1908- Section 151, Order 8 Rule 1
High Courts12 Jan 2026
Poonam Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1726
Constitution Of India, 1950-Article 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993-Section 89, 92(1)
High Courts12 Jan 2026Allowed
Arnesh Alias Chhotu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1725
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts12 Jan 2026Allowed
Arun Dhakad And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1724
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts12 Jan 2026Allowed
Nitin @ Harsh Chaudhary Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1723
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 482, 483Code Of Criminal Procedure, 1973-Section 439Bharatiya Nyaya Sanhita, 2023-Section 108
High Courts12 Jan 2026Allowed
Pushpendra Singhmn Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1722
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(w)(i), 3(2)(v), 3(2)(va), 14(A)(2), 15ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 115(2), 351(3)
High Courts12 Jan 2026Disposed Of
Ravi Sen Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1721
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 480(3)Madhya Pradesh Excise Act, 1915-Section 34(1a), 34(2)
High Courts12 Jan 2026Allowed
Anil Gurjar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1720
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(va), 14A(2), 15ABharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts12 Jan 2026Disposed Of
Awdhesh @ Aashu Pandey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1719
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480(3), 483Madhya Pradesh Excise Act, 1915-Section 34(2)
High Courts12 Jan 2026Allowed
Vikas Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1718
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 64(2)(m), 87, 115(2), 127(1)Code Of Criminal Procedure, 1973-Section 437(3)
High Courts12 Jan 2026Disposed Of
Bhawarsingh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2026) 01 MP CK 1717
Madhya Pradesh Land Revenue Code Act, 1959-Section 44(2)
High Courts12 Jan 2026Allowed
Arjun Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1716
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 437(3), 439Bharatiya Nyaya Sanhita, 2023-Section 305(a), 331(4)
High Courts09 Jan 2026
Santosh Kumar Vs Smt. Ramakanta
Madhya Pradesh High Court · (2026) 01 MP CK 2856
MP Accommodation Control Act, 1961-Section 12(1)(a), (c), (e), 12(1)(f)
High Courts09 Jan 2026Dismissed
Santosh Kumar Vs Ramakanta
Madhya Pradesh High Court · (2026) 01 MP CK 1778
Madhya Pradesh Accommodation Control Act, 1961-Section 12(1)(a), 12(1)(c), 12(1)(e), 12(1)(f)
High Courts09 Jan 2026Allowed/Disposed Of
Jiledar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1715
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Code Of Criminal Procedure, 1973-Section 438Indian Penal Code, 1860-Section 34, 304B
High Courts09 Jan 2026Allowed
Ramprakash Pachauri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2026) 01 MP CK 1714
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 127(1), 351(3), 354